Section 14 in The Calcutta Suburban Police Act, 1866
14. Penalty for special constable neglecting or refusing to serve etc.—
If any person, being appointed a special constable as aforesaid, shall, without sufficient excuse, neglect or refuse to serve as such, or to obey such lawful order or direction as may be given to him for the performance of his duties, he shall be liable, upon conviction before a Magistrate to a fine not exceeding fifty rupees for every such neglect, refusal or disobedience.
